Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 8] [Entire Act] Union of India - Subsection Section 8(c) in The Hindu Succession Act, 1956 (c)thirdly, if there is no heir of any of the two classes, then upon the agnates of the deceased; and
